High Courts15 Jul 2008Dismissed
Mohd. Yunus Vs Purshottam and Others
Uttarakhand High Court · (2008) 3 UC 1778
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 147, 149
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 11 of 23
High Courts14 Jul 2008Dismissed
United India Insurance Co. Ltd. Vs Smt. Baljeet Kaur and Another
Uttarakhand High Court · (2008) 07 UK CK 0032
Employees Compensation Act, 1923 — Section 30
High Courts11 Jul 2008Allowed
Smt. Neelam Kumari and Another Vs U.P. Financial Corporation
Uttarakhand High Court · AIR 2009 Utt 5 : (2008) 3 UC 1662 : (2008) 2 UD 35 : (2006) 2 UD 35
Limitation Act, 1963 — Section 5
High Courts10 Jul 2008Dismissed
Uday Shankar Prasad Vs Sangeeta Rani
Uttarakhand High Court · (2008) 3 UC 1805
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28
High Courts10 Jul 2008Dismissed
Kan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2009) 1 UC 286
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 506
High Courts09 Jul 2008Dismissed
State of U.P. Vs Suresh Kumar Sharma
Uttarakhand High Court · (2008) 07 UK CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 207, 378Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498, 498A
High Courts09 Jul 2008
Bansi Lal Vs State of Uttrakhand
Uttarakhand High Court · (2008) NCC 51
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 6Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts08 Jul 2008Allowed
Massoud Hadjiahmad & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2008) 07 UK CK 0062
Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 41, 41(3)Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 33, 33(5)Hindu Adoptions And Maintenance Act, 1956 — Section 9, 9(5), 10, 11
High Courts08 Jul 2008Allowed
Vipin Sarkhi Vs State of Uttarakhand
Uttarakhand High Court · (2008) 3 UC 1831
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 376, 506
High Courts08 Jul 2008Allowed
Mr. Massoud Hadjiahmad and Mrs. Maheshwari Sharma Vs State of Uttarakhand
Uttarakhand High Court · (2008) 3 UC 1816 : (2008) 2 UD 110 : (2006) 2 UD 110
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 7
High Courts08 Jul 2008Allowed
Rafique Ahmad and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2008) NCC 705
Penal Code, 1860 (IPC) — Section 182
High Courts07 Jul 2008Dismissed
Ram Ashrey (since deceased Mukesh Verma) Vs Atul Kumar Gupta Atul Kumar Gupta Vs Ram Asray (since deceased Mukesh Verma)
Uttarakhand High Court · (2008) 07 UK CK 0050
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Jul 2008
Smt. Zeenat and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2009) NCC 64 : (2008) 3 UC 1918
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A , 506
High Courts04 Jul 2008Allowed
Haridwar Hotels Pvt. Ltd. Vs Chief Revenue Commissioner/Chief Controller, Revenue Tribunal and Another
Uttarakhand High Court · AIR 2009 Utt 1 : (2008) 2 UD 130 : (2006) 2 UD 130
Stamp Act, 1899 — Section 14, 2, 3, 56, 75
High Courts04 Jul 2008Dismissed
The Commissioner of Central Excise Vs Maha Laxmi Sugar Mills Company Ltd.
Uttarakhand High Court · (2008) 219 CTR 393 : (2008) 2 UD 11 : (2006) 2 UD 11
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 69, 70, 77FINANCE ACT, 2000 — Section 117
High Courts03 Jul 2008Dismissed
Subhash Behar and etc. Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2009 Utt 19 : (2008) 3 UC 1703 : (2008) 2 UD 3 : (2006) 2 UD 3
Constitution of India, 1950 — Article 19(1)(c)Uttaranchal Co-operative Societies Act, 2003 — Section 29
High Courts03 Jul 2008Dismissed
Shabir Vs District Magistrate/District Election Officer and Others
Uttarakhand High Court · (2008) 07 UK CK 0047
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 324, 34Representation of the People Act, 1951 — Section 123
High Courts03 Jul 2008Dismissed
Rajendra Ram Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 1 UC 627
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts03 Jul 2008Dismissed
Raj Kumar Vs State Bank of India and Others
Uttarakhand High Court · (2009) 1 UC 601
High Courts01 Jul 2008
Himalayan Charitable Trust and Another Vs Vice Chancellor, Hemwati Nandan Bahuguna, Garhwal University and Another
Uttarakhand High Court · (2008) 07 UK CK 0046
Uttar Pradesh State Universities Act, 1973 — Section 31(10)